Pradeep Dharma Deokule vs The State Of Maharashtra And Anr
2022 Latest Caselaw 11274 Bom

                                                           1 of 2                  09-ia-3558-22


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 3558 OF 2022
                                                      IN
                                    CRIMINAL APPEAL (ST) NO. 17500 OF 2022

                       Pradeep Dharma Deokule                              ..Appellant
                            Versus
                       The State of Maharashtra & Anr.                     ..Respondents

                                                   __________
                       Mr. Madan J. Gupta i/b. Shailesh S. Kharat for Appellant.
                       Smt. M. R. Tidke, APP for State/Respondent No.1.
                                                   __________

                                                CORAM : SARANG V. KOTWAL, J.

DATE : 21st OCTOBER 2022 PC :

1. This is an application for condonation of delay of 74

days in preferring Appeal against the Judgment and order dated

26/05/2022 passed by learned Special Sessions Judge, Pune

(under POCSO Act) in Sessions Case No.381 of 2015.

2. Learned counsel for the Applicant submitted that the

financial condition of the applicant was not good and, therefore,

he took some time to find resources in engaging advocate.

3. Considering these submissions and in the interest of Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2022.10.21 14:56:40 +0530 Gokhale 2 of 2 09-ia-3558-22

justice, delay of 74 days in preferring the Appeal is condoned.

4. The application is disposed of.

(SARANG V. KOTWAL, J.)